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State of Bihar - Section

Section 9 in Bihar Spiced Country Spirit (Manufacture and Sale) Rules, 1976

9. [ Retail Sale. [Rules 9(i) to 9(iii), Substituted by S.O. 22 dated 3.3.1991. (w.e.f. 3.3.1991).]

- (i) The Instructions contained in paragraphs 86 to 100 of the Bihar & Orissa Excise Manual Volume III shall apply to all licences in form 26A to be granted for the retail sale of spiced country spirit.
(ii)All spiced country spirit to be sold under cover of the licence in Form 26A shall be procured from the bonded/non-bonded warehouse of the area of exclusive/ special privilege or zone of supply, as the case may be, in which the vend premises are located:
Provided that the Excise Commissioner may, if he considers it advisable, allow a retail licensee to obtain supply of spiced country spirit from any other bonded/non-bonded warehouse belonging to the grantee of the exclusive/special privilege for such local area.
(iii)A retail vendor desiring to obtain a supply of spiced country liquor from a warehouse shall produce the transport pass granted by the Excise Authority and challan showing the payment of the duty leviable thereon, before the Officer-in-Charge of the warehouse:
Provided that in case the issue is made from a non-bonded ware-house the retail vendor will not be required to pay duty into the Government Treasury as required by such Rule (iii) above. He will pay the cost price along with the amount of duty to the contractor.]
(iv)The retail sale of spiced country spirit shall be subject to all provisions of the Act, the rules framed and orders and directions issued thereunder so far as these are applicable and also subject to the terms and conditions of licence in Form no. 26A and the general conditions applicable to Excise vend licensee.
Notifications[No. 3/.l0 [Notification. No. 23-6-1994-4063 dated 16.7.1994, superseded by No. 3/<b><span style='font-family:Ankit'><font size=+1>l0</b></font></span>/7/99-873(3) dated 30.6.1999.] 799-873(3). - In exercise of the powers conferred by clause (2) of Section 90 of the Bihar Excise Act, 1915 (Act II of 1915) superseding the Notification No. 23-6/94-4063, dated 16th July, 1994, the Board of Revenue is pleased to fix the maximum retail prices of spiced country liquor as noted below, under the Rules made vide Board's Notification No. 23-14/96-1, dated 19th August, 1976.
Maximum retail price 600 ml. Bottle(inclusiveof sales tax) Maximum retail price for 300 ml.Bottle(inclusive of sales tax) Maximum retail price for 200 ml.Sachet(inclusive of sales tax)
1 2 3
Rs. 42.40(Rs. Forty two and paise forty) Rs 22.90(Rs. Twenty two and paise ninety) Rs. 13.40(Rs. Thirteen and paise forty)